Telangana High Court
Karnati Seetha Ramaiah Wrongly ... vs The State Of Telangana, on 27 September, 2023
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.9348 OF 2023
O R D E R:
1. This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioners/Accused Nos.1 to 4 to quash the proceedings against them in F.I.R.No.318 of 2023 pending on the file of Khanapur Haveli Police Station, Khammam District. The offences alleged against them are under Sections 294-B, 448, 323, 365, 342, 384, 506 r/w 34 of Indian Penal Code.
2. Heard learned counsel for the petitioners and learned Public Prosecutor for the respondent - State.
3. On perusal of the record, since the punishment prescribed for the offences alleged against the petitioners are up to seven years, this Court deems it appropriate to direct the Investigating Officer in F.I.R.No.318 of 2023 pending on the file of Khanapur Haveli Police Station, Khammam District to follow the procedure laid down under Section 41-A Cr.P.C and also the guidelines formulated by the Hon'ble Supreme Court in Arnesh Kumar v. State of Bihar 1 scrupulously. The petitioners shall co-operate 1 (2014) 8 SCC 273 with the Investigating Officer by furnishing information and documents as sought in concluding the investigation.
4. Accordingly, the Criminal Petition is disposed off. Miscellaneous applications pending, if any, shall stand closed.
_________________ K.SURENDER, J Date: 27.09.2023 mmr THE HON'BLE SRI JUSTICE K.SURENDER CRIMINAL PETITION No.9348 OF 2023 Dt.27.09.2023 mmr